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NCLT | Litigant public shall abide by Supreme Court order with regard to limitation

National Company Law Tribunal

National Company Law Tribunal

1. With regard to Limitation, it is clear that the order dated 23.3.2020 passed by Hon’ble Supreme Court in suo motu WP-03/2020 is binding on everyone in India, for further clarification, it is hereby clarified that the litigant public with regard to the matters falling within jurisdiction of NCLT shall abide by the aforesaid orders of Hon’ble Supreme Court of India.

2. This issues with approval of Hon’ble Acting President, NCLT.


National Company Law Tribunal 

[Notice dt. 24-03-2020]

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